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Delhi HC to Registrar General: Explore Possibility of Software to Preserve Right to Default Bail - (15 Nov 2022)

CRIMINAL

Delhi High Court has asked its Registrar General to implement a 2018 verdict wherein he was requested to explore the possibility of creation of a database for district courts to ensure preservation of right of default bail of the accused.

Tags : DELHI HIGH COURT   DEFAULT BAIL   SOFTWARE  

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